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Kerala High Court Flags Misuse of POCSO in Marital Disputes and Acquits Man Accused of Rape - (18 Aug 2026)

CRIMINAL

Kerala High Court cautioned that the POCSO Act may be misused to settle scores during matrimonial disputes. While acquitting a man accused of sexually assaulting his stepdaughter, the Court noted several factors casting doubt on the allegations and the possibility of false implication.

Tags : MARITAL DISPUTE; STEPDAUGHTER; RAPE  

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